Telangana High Court
V.Narayana, Warangal Dist vs The A.P.S.R.T.C, Hyd 2 Others, on 17 September, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.18422 of 2007
ORDER:
This writ petition is filed seeking to issue a writ of Mandamus declaring the action of the 2nd respondent in issuing proceedings No.PA/62(3)/1992-PRKL dated 28.4.1992 as illegal, arbitrary and unjust and consequently to set aside the same by granting increments to the petitioner.
When the matter is taken up for hearing, learned counsel for the petitioner submitted that the issue raised in this case is squarely covered by the orders passed in WP.No.4859 of 2007 dated 9.3.2007 and also the decision rendered in Kulwant Singh Gill v. State of Punjab1 wherein the Hon'ble Supreme Court held that the punishment of stoppage of increments with cumulative effect cannot be imposed without conducting enquiry.
As the issue involved in the present writ petition is squarely covered by the decision cited supra, this writ petition has to be allowed.
Accordingly, the Writ Petition is allowed and the impugned proceedings No.PA/62(3)/1992-PRKL dated 28.4.1992 issued by the 2nd respondent are set aside. No order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________ ABHINAND KUMAR SHAVILI, J Date: 17/09/2018 lkv 1 1991 Supp (1) SCC 504